SHUBHAM SHASHIKANT SALUNKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is apprehending his arrest in connection with Crime No.0111 of 2018 registered with Bhusawal City Police Station, District Jalgaon, for the ofence punishable under Ss. 307, 452, 354, 436, 143, 144, 147, 148, 149, 427, 323, 504, 506 read with Sec. 34 of the Indian Penal Code.

(2.) Heard Mr.M.R.Wagh, learned Advocate for the applicant and Mrs.V.N.Patil - Jadhav, learned APP for the respondent.

(3.) It has been vehemently submitted on behalf of the applicant that the applicant has been falsely implicated. If we peruse the contents of the FIR, it is alleged that 16 named persons (including the name of the present applicant) alongwith around 40-50 persons had gathered at the spot and assaulted the informant and others by fsts and kick blows. One Samadhan @ Gorya had assaulted the informant by wooden stick on his head and it is stated that one Narendra @ Bala More, present applicant and one Sahila Balu Tayade had put the mattress in the house of the informant to fre causing the fre to be spread to the surrounding items and then it is stated that the intention of these persons was to kill the informant and the family members. It appears that the oral statements are not supported by the medical evidence. The similarly situated accused persons have been either released on anticipatory bail or on regular bail and therefore, the present applicant deserves to be released on bail.